S SAMBA SIVA REDDY Vs. G P HANUMANNA

JUDGEMENT

(1.) CHALLENGING the order dated 9.12.2010 passed by the Andhra Pradesh Administrative Tribunal, Hyderabad in OA No.6848 of 2010, the present writ petition is filed.

(2.) PETITIONER herein is the 4th respondent in OA. OA No.6848 of 2010 was filed by the first respondent herein under Section 19 of the Administrative Tribunal Act, 1985 seeking to set aside the impugned proceedings dated 1.10.2010 of the first respondent-Deputy Inspector General, Registration and Stamps, which is contrary to G.O. Ms. No. 143 Finance Department dated 21.6.2007 and G.O. Ms. No.196 Finance Department dated 22.7.2009 and Memo dated 23.4.2010. That OA was allowed and the impugned order dated 1.10.2010 transferring the applicant as Joint Sub-Registrar-II, R.O., Kurnool and posting the 4threspondent therein in his place is set aside. The relevant portion reads as under: "Therefore, the OA is allowed. The impugned order vide proceedings proceeding No.A/181/2010, dated 1.10.2010 transferring the applicant as Joint Sub-Registrar-II, R.O., Kurnool, and posting the 4th respondent in his place is set aside. The applicant shall be continued at Nandyal till orders are passed in accordance with the Government Policy. If the applicant and the 4th respondent already joined the new stations, they shall be reposted to the original posts. It is for the respondents to post the 4th respondent at the place where the department feels appropriate, according to the guidelines."

(3.) HE further brought to our notice the proceedings dated 11.6.2010 of the Deputy Inspector General of Registration and Stamps, Kurnool Range, wherein it is observed as under: